Ravindra Sharma vs State Of Rajasthan
2023 Latest Caselaw 4643 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 19102/2018

Ravindra Sharma

----Petitioner Versus State Of Rajasthan

----Respondent Connected With D.B. Writ Contempt No. 379/2019 Ravindra Sharma

----Petitioner Versus Vineet Gupta

----Respondent

For Petitioner(s) : Mr. CS Kotwani Mr. Digvijay Singh For Respondent(s) : Mr. Sandeep Shah, Sr. Adv. cum AAG assisted by Mr. Abhimanyu Singh Rathore Mr. Rajat Arora for Mr. KS Rajpurohit, Sr. Adv. cum AAG Mr. Ramit Mehta Mr. Tarun Dudia Mr. Chandra Mohan Sharma for Mr. Rajesh Panwar, Sr. Adv.

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

15/05/2023

Learned counsel Mr. Rajat Arora for Mr. KS Rajpurohit, AAG

appearing on behalf of State has submitted that one of the stands

taken by the State Government has been negated by the Hon'ble

Supreme Court vide its judgment dated 20th April, 2023 rendered

in Bishambhar Prasad Vs. Arfat Petrochemicals Pvt. Ltd. and

Others, reported in 2023 SCC (Online) SC 458.

(2 of 2) [CW-19102/2018]

Mr. Arora seeks a short adjournment to complete his

instruction.

List the matters on 06.07.2023.

On that day, Mr. Arora shall complete his instructions,

otherwise no further adjournment will be granted.

(PRAVEER BHATNAGAR),J (VIJAY BISHNOI),J 26-mohit/-

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